HARJINDER SINGH Vs. KARNAIL SINGH

JUDGEMENT

(1.) The instant application has been filed under Sec. 5 of Limitation Act for seeking condonation of delay of 45 days in filing the present application seeking leave to appeal against the verdict of acquittal made by the learned Judicial Magistrate Ist Class, Phillaur, in respect of charges drawn under Ss. 326/324/34 of IPC.

(2.) For good, and, valid reasons recorded in the application, the same is allowed, and, the delay of 45 days in filing the present appeal is condoned.